167. Income and expenses of a Mandal Praja Parishad.
(1)The sources of income of a Mandal Praja Parishad shall consist of,-(i)funds relating to institutions and schemes transferred by the Government or Heads of Departments of the Government to the Mandal Praja Parishad;(ii)funds relating to all development programmes, Centre or State and any other development institution funds specifically earmarked to be implemented by the Mandal Praja Parishad;(iii)Central and State aid and aid received from the All India bodies and institutions for the development of cottage and village industries, khadi, silk, coir, handicrafts and the like;(iv)donations and contributions received by the Mandal Praja Parishad from Gram Panchayats or from the public in any form;(v)such income of the Zilla Praja Parishad as the Government may, by order, allocate to it;(vi)such share of the land revenue, State taxes or fees as may be prescribed;(vii)proceeds from taxes, surcharge or fee which the Mandal Praja Parishad is empowered to levy under this Act or any other law;(viii)such contributions as the Mandal Praja Parishad may levy from Gram Panchayats;(ix)any other income from remunerative enterprises and the like.(2)Government may also make an annual grant at the rate as may be prescribed.(3)The expenses of the Mandal Praja Parishad shall include the salaries and allowances of its officers and other employees, the allowances to be paid under sections 154 and 165 or any item of expenditure directed by the Government for carrying out the purposes of this Act and such other expenses as may be necessary for such purposes.
